Special Land Acquisition Officer vs Amarsingbhai Manabhai
2021 Latest Caselaw 18192 Guj

        C/CA/700/2021                                ORDER DATED: 07/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 700 of 2021
                                   In
                     F/FIRST APPEAL NO. 6558 of 2021
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                        SPECIAL LAND ACQUISITION OFFICER
                                     Versus
                            AMARSINGBHAI MANABHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 07/12/2021
                                  ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants. There is no appearance on behalf of the respondent though served.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail impugned judgment and award of the reference Court.

Considering the averments made in this application, the delay is condoned. Present application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj